Rajasthan High Court - Jaipur
Kuldeep S/O Bherulal vs State Of Rajasthan on 10 March, 2022
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 3454/2022
Kuldeep S/o Bherulal, R/o Sarovar Nagar, Itawa, Distt. Kota,
Rajasthan
----Petitioner
Versus
State Of Rajasthan through PP
----Respondent
For Petitioner(s) : Mr. Ajay Singh Yaduvanshi For Respondent(s) : Mr. SK Mahala, PP HON'BLE MR. JUSTICE FARJAND ALI Order 10/03/2022 The matter comes up on an application No. 01/2022 contending therein that the father of the petitioner; Bherulal has passed away on 09.03.2022. Document showing declaration regarding his death at Naveen Hospital, Govt. Medical University Premises, Rangbadi Road, Kota, is annexed with the application and it is, therefore, prayed that during the pendency of the regular bail application, the petitioner may be released on an interim bail for a period of 15 days so that he may attend the cremation and may perform the rituals.
Heard.
Adopting a humanitarian approach, this Court deems it appropriate to allow the interim bail application and release the petitioner for a limited period of 15 days. Accordingly, the miscellaneous application is allowed and it is directed that during the pendency of the regular bail application, the petitioner shall be released on interim bail for 15 days and on the 16th day of his (Downloaded on 24/12/2022 at 03:35:37 PM) (2 of 2) [CRLMB-3454/22] release, he shall surrender before the jail concerned provided he furnishes a personal bond of Rs. 1,00,000/- with two sureties of like amount each to the satisfaction of the concerned authority.
The regular bail application be listed thereafter in the second week of April, 2022.
(FARJAND ALI),J SAHIL SONI /01/Comp.
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